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[Cites 0, Cited by 0] [Section 483] [Entire Act]

State of Karnataka - Subsection

Section 483(g) in Karnataka Municipal Corporations Act, 1976

(g)[x x x] [Omitted by Act 32 of 1986 w.e.f. 17.6.1986.] defend any suit or other legal proceeding brought against the corporation or against any municipal authority, officer or servant in respect of anything done, or omitted to be done by them, respectively, in their official capacity;